SANTOSH KUMAR GURUNG Vs. DISTRICT COLLECTOR & ANOTHER

JUDGEMENT

(1.) Heard on I.A. No.1 of 2017 which is an Application under Section 147 of the Negotiable Instruments Act, 1881 read with Section 482 of the Code of Criminal Procedure, 1973.

(2.) It is the joint submission of learned Counsel for the Revisionist and the Respondent No.2 that the matter has been compounded between them, towards which a Deed of Compromise dated 20.6.2017, has also been drawn up. Both learned Counsel pray that the matter be disposed of as compounded.

(3.) Learned Counsel for the State-Respondent submits that in view of the composition of the offence, he has no objection.